Report No. 258
16. Certain provisions of Act 49 of 1988 to apply. -
Save as otherwise provided under this Act, the provisions of the Prevention of Corruption Act, 1988 and the rules made thereunder, (including those relating to appointment of Special Judges under Chapter II and investigation into the cases and inspection of bankers books under Chapter IV of that Act), shall, so far as may be, apply in relation to the offence under this Act as they apply in relation to the offence under the Prevention of Corruption Act, 1988.
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